MICHAEL LEBON Vs. STATE

JUDGEMENT

(1.) THIS is a petition under Section 482 CrPC seeking quashing of FIR No. 736/2004 registered under Sections 420/403/506 IPC at P.S. Kalkaji on the direction of the learned Metropolitan Magistrate under Section 156(3) CrPC.

(2.) THIS case has a long history. Briefly stated, the facts relevant for disposal of this petition are that on 01st August, 2003, Mary Manuel, respondent No. 2 addressed a complaint in writing to Assistant Commissioner of Police, Crime Against Women Cell, wherein she prayed that a case be registered against Francis Miranda and investigated in accordance with law. In the said complaint, only allegation against the petitioner was that he had introduced respondent No. 2 to Francis Miranda five years earlier.

(3.) THAT respondent No. 2 also filed a complaint dated 22nd March, 2004 under Sections 200/156(3) CrPC in the court of learned Metropolitan Magistrate, New Delhi and learned Metropolitan Magistrate, on consideration of said complaint issued direction to the SHO, P.S. Kalkaji to register a case on the basis of the complaint. Pursuant to the said direction, FIR No. 736/2004 under Sections 420/403/506 IPC was registered against the petitioner and Francis Miranda at Police Station Kalkaji.